Section 5(1) in The Bombay Khar Lands Development Board (Reconstitution) Order, 1959
(1)The advances made by the Government of Bombay and standing to the credit of the existing Board shall, with effect from the appointed day, stand reduced by an amount equal to the amount of dues recoverable under the Act by the existing Board immediately before that date in respect of the karnataka area. The advance so reduced shall, as from the appointed day be deemed an advance made by the Government of Bombay to the existing Board.
